(6)When disposing of an application under sub-section (5), an Executive Magistrate or authority specified under that sub-section shall, in the case of any tree in existence before the placing of the overhead line, award to the person interested in the tree such compensation as he thinks reasonable, and such person may recover the same from the licensee.Explanation.–For the purposes of this section, the expression “tree” shall be deemed to include any shrub, hedge, jungle growth or other plant.
